Jyotirmay Bhattacharya, J. - (1.) - The Petitioner being the Pradhan of Maru Masina Gram Panchayat has filed this writ petition challenging the validity and/or legality of the notice dated 18th July, 2005 by which the six members of the said Gram Panchayat requisitioned a meeting appointing the date on 27th July of 2005 at 11 A.M. for transacting the business on the agenda regarding the removal of the Pradhan of the said Gram Panchayat.
(2.) Admittedly, seven members out of ten elected members of the said Gram Panchayat, by their letter dated 27th June 2005 requested the Pradhan of the said Gram Panchayat to convene a meeting for the purpose of transacting the business on the agenda of removal of the Pradhan. The said notice was served upon the Pradhan of the said Gram Panchayat.
(3.) After service of the said notice one of the signatory members namely Deboki Mahato by her notice dated 5th July, 2005 intimated the Pradhan of the said Gram Panchayat that she withdrew herself from the said notice on the plea that her signature was obtained in the notice dated 27th June, 2005 by way of misrepresentation upon her.;